Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Nagaland - Section

Section 1 in Nagaland Excise Rules

1. Rules applicable to import, export and transport.

- The import, export and transport, respectively of foreign liquor shall be subject to the following rules, in addition to the restrictions imposed by Sections 9, 10 and 12 and prohibition made under Section 11 of the Act.Import
(A)Import of India-made Foreign liquor other than Rectified Spirit, Denatured Spirit and Absolute Alcohol, manufactured in India